[Cites 5, Cited by 0]
Jharkhand High Court
Joy Dev Chatterjee vs The State Of Jharkhand ..... ... ... on 6 February, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
( 2026:JHHC:3185 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 670 of 2026
1. Joy Dev Chatterjee, aged about 43 years, son of late Samir Kumar
Chatterjee, resident of Round House, A.G. Office Road, Opp. Loreto
Convent North Para, Doranda, P.O. and P.S. Doranda, District-Ranchi,
Jharkhand
2.Raj Kumar Agarwal, aged 67 years, son of late Ramswaroop Agarwal,
resident of D-302, Hariom Tower Residential Complex, Circular Road,
Lalpur, P.O. and P.S. Lalpur, District-Ranchi, Jharkhand.
...... ... Petitioners
Versus
The State of Jharkhand ..... ... Opposite Party
--------
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
For the Petitioners :Mr. Sunil Singh, Advocate
For the State : Mr. P.D. Agrawal, Spl. P.P
02/ 06.02.2026: Heard learned counsel for the petitioners and learned
counsel for the State.
2. The petitioners are apprehending their arrest in connection
with Bariyatu P.S. Case No. 58 of 2024 registered under sections 318(3)
BNS, section 4 (1) (A), 21 of MMRD Act, Section 5 (i), 9, 13 (i) of Jharkhand
Minerals (Prevention of illegal Mining Transportation and Storage) Rules,
2017 pending in the Court of learned J.M., Ist Class, Latehar.
3. Learned counsel for the petitioners submits that the petitioners
are director of Tycoons Industries Private Limited, CCL Magath Sang Mitra
and there are general and omnibus allegations of transportation of mixing
coal with ash. He further submits that CCL had entered into an agreement
with Haryana Power Generation Corporation Limited for supply of coal. He
next submits that in identical situation co-accused persons have been
granted anticipatory bail in A.B.A. No. 7909 of 2024 and A.B.A. No. 6260 of
2025. He submits that petitioners have got no criminal antecedent which is
disclosed in para 29 of the petition. On these grounds, he submits that the
petitioners may kindly be provided privilege of anticipatory bail.
4. Learned counsel for the State opposes the prayer and submits
( 2026:JHHC:3185 )
that allegations are there of transportation of mixed coal with ash.
5. Considering that petitioners are director of Tycoons Industries
Private Limited, CCL Magath Sang Mitra, in identical situation co-accused
persons have been granted anticipatory bail in the aforesaid A.B.As and
petitioners have got no criminal antecedent which is disclosed in para 29 of
the petition, I am inclined to grant anticipatory bail to the petitioners.
Accordingly, the above named, petitioners are directed to surrender before
the learned court within three weeks from today and in the event of their
surrender / arrest, the petitioners shall be released on bail, on furnishing bail
bonds of Rs. 25,000/- (twenty five thousand) each with two sureties of the
like amount each, to the satisfaction of learned J.M., Ist Class, Latehar, in
connection with Bariyatu P.S. Case No. 58 of 2024, subject to conditions as
laid down under Section 482 (2) of B.N.S.S, 2023.
Dt.06.02.2026 ( Sanjay Kumar Dwivedi, J.)
satyarthi-
